G RAJASHEKARA REDDY Vs. KARNATAKA STATE ROAD TRANSPORT

JUDGEMENT

(1.) THE petitioner who filed this writ petition died during the pendency of this writ petition and his L. Rs are brought on record.

(2.) THE petitioner while he was working as Divisional Controller of the respondent-Corporation from 9-4-1989 to 19-3-1990, was made as the chairman of the Selection Committee for the purpose of selection to the post of helpers. One Mr. Sriram Reddy who was the Administrative officer of the respondent-Corporation was also one of the members of the selection committee. After the selection, on certain allegations three charges were framed against the petitioner and Mr. Sriram Reddy. The said charges read as follows:

(3.) SRIRAM Reddy challenged the said action before this Court vide W. P. No. 24355 of 1991. This Court recorded the finding that the charges framed against Sriram Reddy do not amount to misconduct and consequently, quashed the order of punishment. This order was affirmed by the Division Bench in W. A. No. 972 of 1994 by order dated 2-12-1996. It appears as against the order passed by the Division Bench, the Supreme Court granted special leave and it is pending consideration.